RAM HET MEENA Vs. UNION OF INDIA

JUDGEMENT

(1.) VIDE order dated 13.1.1990, it has been intimated to the petitioner that the Appointing Authority finds him unsuitable for service in CISF, a Central Para-Military Force.

(2.) PETITIONER successfully cleared the selection process for appointment as a Constable-Driver under CISF but on account of being convicted for an offence punishable under Section 336 IPC, was let off on probation, has been rendered a person of questionable antecedents by the Appointing Authority of CISF.

(3.) WE highlight that it is not a case where the petitioner suppressed the truth or tried to hide relevant facts which had a bearing on his character verification.